CHANDRAWATI Vs. SHUSHIL KUMAR AND ANOTHER

JUDGEMENT

(1.) This appeal is filed under Section 173 of the Motor Vehicle Act, 1988 by the claimant Smt. Chandrawati by which the judgment and award dated 28.4.2018 passed by the Additional District Judge/Motor Accident Claims Tribunal, Bulandshahar in Claim Petition No. 294 of 2014 (Smt. Chandrawati vs. Shushil Kumar and another) is challenged.

(2.) Brief facts of the case are that on 18.6.2014 one Vipin Kumar @ Juli was coming to his house after attending a marriage on a tractor bearing registration no. U.P.13 K-2472 along with his other relatives at 4.30 a.m. And near C.H.C. Junavai, Badaun-Gunnaur Road a bus bearing registration no. U.P. 81 Y-9358 was negligently and rashly driven by the driver causes a horrible accident in which the deceased Vipin Kumar @ Juli has received serious injuries and died on the spot.

(3.) The instant petition is filed by the mother of the deceased by which a compensation of Rs. 18,45,000/- along with interest @ 12% is claimed.